Vardan Durgesh Shukla And Another vs State Of Mah. Thr. Pso Lohara Tq. ...
2022 Latest Caselaw 3840 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                CRIMINAL REVISION APPLICATION NO. 88/2022
                              Vardan Shukla and anr..Versus...State of Maharashtra
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                           Mr. A.M.Sudame, Advocate for the applicant.
                                                           Ms. Trupti Udheshi, APP for Respondent/State


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 08/04/2022

Heard Mr. Sudame, learned counsel for the applicants.

2] The trial court by the judgment dated 13.10.2017 (pg 51) had acquitted the applicants of the offence under Sections 354, 354-D(1)(I), 506, 509 with Section 34 of the IPC, which has been set aside by the learned Sessions Court by impugned judgment dated 9.3.2022 and the applicants have been convicted for the offence under Section 354-D by simple imprisonment of one year and fine of Rs. 1000/- each, in default, simple imprisonment for 15 days and for the offence under Sections 506 and 509, similar sentences have been imposed.

3] Mr. Sudame, learned counsel for the applicant submits that the reversal was not justified and there are no logical reasons given by the learned appellate Court for doing so.

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4] Issue notice to the respondent, returnable on 25.4.2022.

5] Learned APP waives service of notice for the respondent/State.

6] Mr. Sudame to place on record the exhibited documents, so that the entire matter can be decided at the stage of admission itself.

Criminal Application (APPR) No. 108/2022

7] As the application challenges the reversal of the acquittal, for the reasons stated while issuing notice, the sentence imposed upon the applicants shall stand suspended and the applicants be released on bail on executing PR bond in the sum of Rs. 25,000/- each and one solvent surety each in the like amount.

8] The application stands disposed of.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:08.04.2022 17:41